Ajiz Khan Pathan vs State Of Rajasthan

Citation : 2021 Latest Caselaw 9014 Raj
Judgement Date : 7 April, 2021

Rajasthan High Court - Jodhpur
Ajiz Khan Pathan vs State Of Rajasthan on 7 April, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6067/2021 Ajiz Khan Pathan S/o Ismail Khan Pathan, Aged About 68 Years, Vpo Mandal, Near Gopaldwara School, Tehsil Mandal, District Bhilwara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Education, Secretariat, Jaipur. (Rajasthan)

2. The Director, Secondary Education, Bikaner (Rajasthan)

3. The Director, Elementary Education, Bikaner (Rajasthan)

4. The District Secondary Education Officer, Bhilwara (Rajasthan)

5. The District Elementary Education Officer, Bhilwara (Rajasthan)

----Respondents For Petitioner(s) : Mr. Jayant Mahecha For Respondent(s) :

JUSTICE DINESH MEHTA Order 07/04/2021

1. Learned counsel submits that requisite Court fee has been paid.

2. After arguing for some time, Mr. Mehecha, learned counsel for the petitioner submits that the petitioner would feel satisfied if the respondents are directed to consider his representation, which he would be filing (within a period of 15 days from today) in the light of Division Bench judgment dated 7.7.2017 rendered in the case of State of Rajasthan Vs. Smt. Meera Devi & Anr. (DBSAW No.340/2013).

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(2 of 2) [CW-6067/2021]

3. The writ petition is, therefore, disposed of with a direction to the petitioner to file representation ventilating his grievance alongwith a copy of the judgment dated 7.7.2017 rendered in the case of Smt. Meera Devi (supra) and a certified copy of the order instant within a period of two weeks from today.

4. If such representation is so addressed, the competent authority shall consider the same and do the needful in accordance with law within a period of six weeks thereafter.

5. It is made clear that aforesaid direction to decide the petitioner's representation has been issued only with a view to ensure expeditious redressal of petitioner's grievance. The same may not be construed to be an order to decide the representation in a particular manner.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 193-CPGoyal/-

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